The Correspondence, RBANMS Educational Institution Vs B. Gunashekar & Another
.... against the tenure-holder, proposed transferor of these lands.” (emphasis supplied) There was no agreement between the appellant and the respondent in connection with the suit land. The doctrine of part-performance could have been availed of by Pishorrilal against his proposed vendor ...
Supreme Court Of India
N.P.Vijayaraghavan Vs Jayachandran
.... petitioners got themselves bound by the above award under Section 12 of the Act. It is also seen that the two awards had become final and possession was delivered to the railways by the Land Acquisition Officer on 24-2-1960. Thus Defendants 3 and 4 had no ghost of right, title or interest in the ...
High Court Of Kerala
Kolluru Sudhakar Rao Vs Polineni Nagabhushanam
.... all relevant statements of facts otherwise it would amount to an abuse of the process of the court.” 25. In S.P. Chengalvaraya Naidu v. Jagannath 1994 1 SCC 1, the Hon’ble Supreme Court held as under: “The courts of law are meant for imparting justice between the parties. One who ...
Andhra Pradesh High Court - Amaravati
Sanjay Chugh & Anr Vs Ram Kishan & Ors
.... the Court of Dr. Saurabh Kulshreshtha, the then Ld. Commercial Civil Judge, had held that the plaintiffs had no personal right, title or interest in the said property. I have gone through the said order passed by Dr. Saurabh Kulshreshtha, the then Ld. Commercial Civil Judge which is dt. 12.07.20 ...
Delhi High Court
Amrao Singh & Others Vs Block Development And Panchayat Officer & Others
.... Gram Panchayat sufficient grazing area is left, no injunction against change of nature deserves to be granted. 13. In view of the foregoing discussion, no benefit can be drawn from the observation made in Shimbhu Dayal Versus Gram Panchayat, Haluhera and others, reported as 2014 (12) R.C.R. ...
High Court Of Punjab And Haryana At Chandigarh
Inox Leisure Limited Vs PVR Limited
.... Mumbai and which contracts were breached/broken or are threatened to breached/broken, by the developer/owner of the said properties, at the instance of the defendant. The defendant is sought to be restrained from doing so and also from doing so with respect to other properties with respect wher ...
Delhi High Court
M/s Sharma Construction Company And Ors Vs Ramdas Govinda Wagde (Dead) And Ors
.... onfirmed after contest between the respondent nos. 1 and 2 on the one hand and respondent nos. 3 to 8 on the other. Therefore, there is no substance in the contention relied on behalf of the petitioners that the decree was collusive. (emphasis supplied to para 7 of order dated 10-04-2019)” ...
Bombay High Court (Nagpur Bench)
Mohinder Rijhwani And Ors Vs Hiranandani Construction Pvt Ltd And Ors
.... ions that further development was being held up only because of Defendants Nos. 3 and 4, the Hindujas and the Rijhwanis. The society throughout supported Hiranandani Constructions and pointed out that all proceedings before the Cooperative Court had resulted in no order in favour of the contesti ...
Bombay High Court
Shanti Bai Vs Narbada And Others
.... e suit. The Plaintiffs are the Respondents. The Respondents are the children of 1st Appellant born in the wedlock between 1st Appellant and his divorced wife Smt. Uma Mathad. It is admitted fact that the 1st Appellant has married the 2nd Respondent after the divorce and in the wedlock he has two ...
Allahabad High Court
Ultratech Cement Limited Vs Rajasthan Rajya Vidyut Utpadan Nigam Ltd
.... agreement on the price of dry fly ash. Such an agreement being absent, the plaintiff did not have any right at all to an extension of MOU for a further period of 5 years on mere demand. The plaintiff has not offered any price for the dry fly ash generated by Unit 3 CTPP. It instead seeks free su ...
Rajasthan High Court (Jaipur Bench)
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